Section 296(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)[The President,] [These words were substituted for the words 'The Chief Officer' by Maharashtra 4 of 1974, Section 34(c)(1).] shall before compounding any offence under the last preceding sub-section obtain the approval of the Standing Committee, and the Standing Committee shall not accord its approval unless the accused pays by way of composition of the offence such sum as may be determined by It. [Such sum shall not be less than one-half of the maximum amount of fine prescribed for the offence and if the fine prescribed therefor is unlimited it shall not be less than [five thousand rupees] [These words were substituted for the portion beginning with the words 'such sum shall not' and ending with the words 'five hundred rupees' by Maharashtra 18 of 1993, Section 28.].] [Sub-section (4) was added by Maharashtra 67 of 1981, Section 3.]
